Section 4(4) in The Paradip Port Trust (Distraint or Arrest and Sale of Vessels) Regulations, 1988
(4)If the Master of the defaulting vessel refuses or neglects to pay the rates/penalties or any part thereof within the time limit specified in the demand made upon the Master, the Board may proceed to distraint or arrest such vessel and the tackle, apparel and furniture belonging thereto, or any part thereof, and detain the same until the amount so due to the Board, together with such further amount as may, accrue for any period during which the vessel is under distraint or arrest, is paid.
